Section 42(3) in Jawaharlal Nehru Technological Universities Act, 2008
(3)The Government shall forward to the Council a copy of the report of inspection or inquiry for expressing its views and on receipt thereof, the Government may tender such advice or give such directions as they may consider necessary, and fix a time limit for action to be taken by the Council in that regard. The Counsel shall, within the time so fixed, take necessary action. The Council shall submit a report to the Government on the action taken within such time as the Government may direct.
